Section 13(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)In the event of death, resignation, or removal of the Chairman, Vice-Chairman or a Member before the expiry of his term or on the occurrence of a vacancy under sub-section (4), or otherwise, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled within six months by election in accordance with the provisions of the Act and the rules and a person so elected or nominated shall hold office for the unexpired portion of the term of his predecessor :Provided that if the remaining term of the office is less than six months, such vacancy shall not be filled in.
